Patna High Court - Orders
Jamshed Ali & Ors vs The State Of Bihar on 15 May, 2018
Author: Arun Kumar
Bench: Arun Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.29789 of 2018
Arising Out of PS. Case No.-5 Year-2018 Thana- BELA INDUSTRIAL District- Muzaffarpur
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1. Jamshed Ali, son of Abu Tahir @ Abu Taher
2. Md. Sakimul, son of Shamshul
3. Babul Islam, son of Latiful Haque,
All are residents of village- Tepa, P.S.- Chopra, District- Dinajpur North, West
Bengal.
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Bela Singh
For the Opposite Party/s : Mr. Sri Surendra Kumar
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CORAM: HONOURABLE MR. JUSTICE ARUN KUMAR
ORAL ORDER
2 15-05-2018Heard learned counsels for the petitioners and the State.
The petitioners, already in custody, seek bail in connection with Bela P.S.Case No. 05 of 2018 registered under Sections 278, 284, 285, 287, 290, 420, 467, 468 and 120B/34 of the Indian penal Code, Section 11(d)(e)(l) of the Prevention of Cruelty to Animals Act, 1960.
Allegation in brief is that in the premises of one Alfa Leather Tannery, a meat processing unit was found functional and animals' meat was recovered and petitioners and others were apprehended from there.
Submission is that these petitioners, as per allegation stated in the FIR itself, are employed as workers by the owner of the meat processing unit and the owner of the meat Patna High Court Cr.Misc. No.29789 of 2018(2) dt.15-05-2018 2/2 processing unit Ankit Kapoor as well as the Director of Alfa Leather, Dr. Pravez, have been admitted to anticipatory bail by the co-ordinate benches of this Court vide Cr. Misc. No. 26362 of 2018 and Cr. Misc. No. 25600 of 2018 respectively and in any case petitioners are not responsible for running meat processing unit and have no criminal antecedents.
Having considered the aforesaid facts and circumstances, in particular the petitioners are labourers in the said leather tannery, they, namely, Jamshed Ali, Md. Sakimul and Babul Islam, are directed to be released on bail upon furnishing bail bond of Rs. 10,000/- each with two sureties of the like amount each to the satisfaction of the learned ACJM-III, Muzaffarpur in connection with Bela P.S. Case No. 05 of 2018.
(Arun Kumar, J) sujit/-
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